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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(3) in Karnataka Maritime Board Act, 2015

(3)The Board shall have the power of granting leave to the employees of the Board. The Board shall also have the power to suspend, remove dismiss or dispose of any other question relating to the services of the employees of the Board in accordance with the regulations.